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Judgment
20 paragraphs · 366 words Vivek Singh Thakur, J
Notice. Mr. Dinesh Thakur, learned Additional Advocate General appears and accepts service of notice for all the respondents and seeks time to
file reply.
The present petition has been filed seeking a direction to the respondents to decide the representation/application of the petitioner for his
appointment on compassionate basis within a time bound manner and to appoint petitioner on compassionate grounds.
Learned Counsel for the petitioner submits that the petitioner would be content in case the respondents are directed to consider and decide the
representation/application of the petitioner for his appointment on compassionate basis within a time bound manner4. In view of the order proposed to
be passed hereinafter, no reply/instruction is required to be called from the respondents.
In view of the order proposed to be passed hereinafter, no reply/instruction is required to be called from the respondents.
The case of the petitioner for compassionate appointment is pending consideration since the year 2010 and as is evident from Annexure P-2 (colly)
the representation/application of the petitioner was transferred by the Director Health Services to Principal Secretary (Health), to the Government of
Himachal Pradesh on 10th August, 2010 and thereafter the petitioner had again submitted application on prescribed format on 23rd September, 2019,
which was transmitted by the Block Medical Officer on 7th October, 2019 and as is evident from letter dated 20th February, 2020 (Annexure P-3) the
case of the petitioner has not been considered yet.
In view of the above, as prayed, present petition is disposed of with a direction to respondents No. 1 and 2 to consider the representation/application
of the petitioner on or before 30th April, 2021, by giving opportunity of hearing to the petitioner, if desired so, by passing a speaking and reasoned
order.
Parties may produce the downloaded copy of the order passed by the Court before the Authorities concerned if required and the concerned
Authority shall not insist for the certified copy of the order, rather passing of the order can be verified from the web-page of this Court.
Petition stands disposed of in the aforesaid terms. Pending miscellaneous applications, if any, also stand disposed of accordingly.